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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Andhra Pradesh - Subsection

Section 106(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(3)Every issue of law shall be so framed as to indicate, either by a statement of admitted or alleged facts, or by reference to the pleadings or some documents mentioned therein, the precise question of law to be decided.